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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(5) in The Bihar Industrial Area Development Authority Act, 1974

(5)Notwithstanding anything contained in sub-section (2) and (3) above, the Authority may keep on hand such sum as it thinks fit for its day to day transactions, subject to such limits and conditions as may be prescribed.] [Added by Bihar Act No. 7 of 2018, dated 4.6.2018.]